SURAJ RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material made available to me on record.

(2.) This is a second application for bail filed under Section 438. Cr. P.C. for anticipatory bail in FIR No. 127/2001 registered at Police Station. Reengus Distt Sikar against the accused applicants for committing the offence under Sections 147, 148, 149, 307, 323, 447 and 341, IPC. The first application for anticipatory bail filed under Section 438. Cr. P.C. was dismissed by this Court on 07/08/2001 and the order of the trial Court rejecting the bail application moved before him was confirmed.

(3.) It is unfortunate to know that despite the anticipatory bail having been rejected the 1.0. concerned, or the Investigating Agency did not take any interest, to apprehend the accused applicants. The Prosecuting Agency is supposed to satisfy the Court about the investigation conducted by the Investigating Agency or by the 1.0. concerned.